Section 39(5) in The M.P. Workmen's Compensation Rules, 1962
(5)In any proceeding in which a notice has been served on any person under sub-rule (1) or sub-rule (3), the Commissioner shall, it' he awards compensation, record in his judgement a finding in respect of each of such persons whether he is or is not liable to indemnify any of the opposite parties, and shall specify the party, if any, whom he is liable to indemnify.
